Section 23(2) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(2)The approved Intermediary who is issuing the e-Stamp certificate shall keep a daily account of issued e-Stamp certificate in a register (Form-4) to be maintained by them and take signature of purchaser or authorised person, as the case may be, on the relevant column of the Register.
